USHA DIXIT Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) The husband of the petitioner, namely, Late Sh. Praksh Dixit got himself registered for allotment of a plot from DDA under its Rohini Residential Scheme.

(2.) When DDA found during scrutiny of documents that late Sh. Prakash Dixit was not eligible for registration under MIG Category, the said registration was cancelled vide letter dated 18.07.1983 followed by letters dated 11.09.1985 and 08.04.1986 and he was informed that if he so wanted, he could be considered for allotment under one category below i.e. LIG Plot. Vide letter dated 18.06.1986 received in DDA Office on 19.06.1986 late Sh. Prakash Dixit, acknowledged a letter received from DDA asking him to confirm his income, submitted an affidavit stating therein that his total income during the period 1980-81 was Rs.12,201. It appears that despite the aforesaid affidavit submitted by late Sh. Prakash Dixit, DDA did not restore the registration and vide letter dated 12.12.1986, asked him to submit the original FDR so that the earnest money could be refunded to him.

(3.) Since the cancellation of the registration was not updated in the record of DDA, a plot of land came to be allotted to late Sh. Praksh Dixit on 05.01.2004.